Thomas vs Kerala State Electricity Board
2022 Latest Caselaw 5866 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
          Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944

                    IA.NO.1/2022 IN CRP NO. 533 OF 2012


           OP(ELE) 45/2005 OF DISTRICT COURT, KALPETTA, WAYANAD

PETITIONER/REVISION PETITIONER :

     THOMAS P.K., AGED 65 YEARS, S/O. KURIAKOSE, PULIYORATH HOUSE,
     PALLIKUNNU P.O., KANIYAMBETTA VILLAGE, VYTHIRI TALUK, WAYANAD
     DISTRICT - 673 121.

RESPONDENT/RESPONDENT:

     KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS SECRETARY AT
     THIRUVANANTHAPURAM-695004, PATTOM P.O.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
limit fixed by this Hon'ble Court by judgment dated 05.08.2021 for a
further period of one year, in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's final order
dated 05.08.2021 and upon hearing the arguments of SMT.SARITHA THOMAS &
SRI.ALEX.M.SCARIA, Advocates for the petitioner and of SRI.
SRI.P.A.AHAMED, STANDING COUNSEL for the respondent, the court passed the
following:




                                                                     (P.T.O)
                                    V.G.ARUN, J.
                    -----------------------------------------------
                      I.A.1/22 in CRP.No. 533 of 2012
                                         and
                      I.A.1/22 in CRP.No. 534 of 2012
                    -----------------------------------------------
                   Dated this the 31st day of May, 2022

                                    ORDER

By judgment dated 5.8.2021, the C.R.Ps were allowed and the

original petitions remanded to the District Court, Wayanad for fresh

consideration. The parties were directed to co-operate and the court

below was directed to take earnest efforts to dispose of the cases within

six months. These applications are filed by the petitioner seeking

extension of the time limit stipulated in the judgment by one year.

2. Learned submitted that, due to COVID-19 related issues and the

intervening vacation, appropriate steps for amending the original

petitions could be submitted only on 24.5.2022. In the nature of the

amendment, more time will be required for deciding the original

petitions.

In view of the submissions, the time limit stipulated in the judgment

is extended by a further period of six months.

Sd/-

V.G.ARUN, JUDGE

vgs

31-05-2022 /True Copy/ Assistant Registrar